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[Cites 0, Cited by 0] [Section 57A(7)] [Section 57A] [Entire Act]

State of Maharashtra - Subsection

Section 57A(7)(g) in The Maharashtra Cooperative Societies Rules, 1961

(g)declare the motion or motions as rejected and take a note to that effect with reasons, in the minute book under the following circumstances;-
(i)if no member of the committee present;
(ii)none of the members of the committee, who are present refuse to sign the requisition;
(iii)2/3rd members are not present at the commencement of the meeting [and if] [Substituted '(i)' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] 2/3rd is fraction, it shall be rounded to next higher number.